SIDHESHWAR PRASAD SINHA Vs. HONBLE CHANCELLOR

JUDGEMENT

(1.) Heard Mr. P.K. Sahi, learned Senior Counsel assisted by Mr. Satyam Shivam Sundaram, learned Advocate appearing on behalf of the petitioner, Mr. Rajendra Kumar Giri, learned counsel representing the Office of Chancellor and Dr. Anand Kumar, learned counsel appearing on behalf of the respondent Nalanda Open University.

(2.) Pursuant to order of this Court, Mr. Rajendra Kumar Giri, learned counsel appearing on behalf of the Chancellor, Universities of Bihar has produced before this Court the original records pertaining to engagement of the petitioner on contractual basis as Registrar (Examination) of Nalanda Open University and subsequent decision to cancel the said engagement.

(3.) The short facts of the case are that the petitioner was working as Registrar (Examination) in Nalanda Open Universities upon his appointment on regular basis on a recommendation of Bihar State (Constituent Colleges) Service Commission. He attained the age of superannuation on 31/8/2019.